Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] Union of India - Subsection Section 29(viii) in The Kerala Administrative Tribunal (Procedure) Rules, 2010 (viii)to dispose of all matters relating to the service of notices or other processes, applications for the issue of fresh notices or for extending the time there for;
